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L.S. Jackson, J.@mdashThe first question taken before the District Judge on the defendants'' appealing, that the plaintiff had been dismissed from his post of Mohunt, failed. The second ground was that the suit could no…
Markby, J.@mdashIn the year 1872 one Prankristo Chuckerbutty died leaving no child or near relation. Prior to his death he had been living with one Bibuty Bhusun Dayi as his wife, and at his death this woman managed the…
Jackson, J.@mdashThe only substantial point for decision in this case seems to be, whether the plaintiff, as sirdar ghatwal, is liable to be ejected from the ghatwali tenure by the Magistrate, on being dismissed from th…
Markby, J.@mdashThe Deputy Magistrate, Moulvie Abdool Guffoor, discharged the accused; but, on the application of the complainant, the District Magistrate has committed him to the Court of Session, notwithstanding that …
Barnes Peacock, J. 1. This is an appeal in a suit brought by the Plaintiff to recover possession of certain houses and grounds appertaining thereto, situate in the fort of Pittapuram, which he claimed as part of his z…
Pontifex, J.@mdashIn this case Messrs. James Nicol, Fleming & Co., of Calcutta, purchased from one Pestonjee Eduljee a cargo of rice at Chandbally of three different qualities according to sample. A few days afterwa…
Richard Garth, C.J.@mdashThe Judge in the lower Appellate Court appears to have made a mistake in this case. He seems to have supposed that whether the defendants held by payment of rent or by performance of certain ser…
L.S. Jackson, J.@mdashWe are unable to agree in the interpretation put on Section 31 of Beng. Act VIII of 1869 by the lower Appellate Court. 2. It appears that in the covenant between the plaintiff and the defendant in…